Writ petition closed as infructuous after petitioners conceded the cause no longer survived.

The petitioners invoked Article 226 to challenge Corporation of Chennai Resolution No. 814/2013 and G.O. (P) No. 177 dated 16 March 2015, insofar as they treated respondents 3–21’s consolidated-pay service during 1993–1995 as service on a time scale of pay.

They sought a revised promotion panel for Executive Engineer based on seniority as Assistant Executive Engineer.

At the hearing, petitioners’ counsel submitted that the cause no longer survived due to the passage of time.

1. Whether the petitioners’ challenge remained live in view of their submission that the cause no longer survived.

2. Whether the writ petition should therefore be closed as infructuous.

The petition was brought under Article 226 of the Constitution of India.

The Court did not consider any substantive statutory provision, legal doctrine, or precedent; it disposed of the petition on the petitioners’ submission that the cause no longer survived.

The Court relied on petitioners’ counsel’s submission that, because of the passage of time, the cause in the petition did not survive.

It accordingly treated the challenge as infructuous without examining the legality of the impugned resolution or Government Order, or the petitioners’ claims concerning service and promotion seniority.

The Court made no order as to costs, and closed the connected miscellaneous petitions.